Report No. 59
9.19. Section 27(1)(f).-
Section 27(1)(f) of the Special Marriage Act allows a petition for divorce to be presented on the ground that the petitioner has, for a period of not less than three years immediately preceding the presentation of the petition, been suffering from venereal disease in a communicable form, the disease not having been contracted from the petitioner. In conformity with our recommendation as to the corresponding provision1, in the Hindu Marriage Act, we recommend that from section 27(1)(f) of the Special Marriage Act, (i) the period should be removed, and (ii) the requirement that the disease should not have been contracted from the petitioner, should also be removed.
1. See discussion as to section 13, Hindu Marriage Act, with reference to venereal disease.
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